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Emigration Act, 1983 23. Appeals.- (1) Any person aggrieved by - An order of the registering authority rejecting his application for registration or requiring him to furnish any security or to comply with any term or condition (not being a prescribed term or condition)specified in the certificate issued to him or suspending or canceling or refusing to renew the certificates issued to him, or an order of the competent authority rejecting his application for a permit or requiring him to comply with any terms or conditions (not being a prescribed term or condition) specified in the permit issued to him, or suspending or canceling or refusing to extend the period of the validity of the permit issued to him, or an order of the Protector of Emigrants rejecting his application for emigration clearance, or an order of the registering authority or the competent authority or the Protector of Emigrants or the prescribed authority requiring him to furnish any security, additional security of fresh security under this Act, or forfeiting or rejecting his claim for refund (whether wholly or partly in either case) of the security, the additional security or the fresh security furnished by him. May prefer an appeal against such order to the Central Government within such period as may be prescribed. No appeal shall be admitted if it is preferred after the expiry of the period prescribed therefor. Provided that an appeal may be admitted after the expiry of the period prescribed therefore if the appellant satisfies the Central Government that he had sufficient cause for not preferring the appeal with that period. The period prescribed for an appeal shall be computed in accordance with the provisions of the Limitation Act, 1963 (36 of 1963), with respect to the computation of periods thereunder. Every appeal under this section shall be made in such form as may be prescribed and shall be accompanied by a copy of the order appealed against and by such fee as may be prescribed . The procedure for disposing of an appeal (including remand of the matter for further consideration to the authority whose order has been appealed against) shall be such as may be prescribed : Provided that before disposing of an appeal, the appellant shall be given a reasonable opportunity of representing his case. Every order made on an appeal under this section confirming, modifying or reversing the order appealed against shall be final.    |
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